Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 152] [Entire Act] State of Andhra Pradesh - Subsection Section 152(3) in The Andhra Pradesh Charitable and Hindu Religious Institutions and Endowments Act, 1987 (3)The powers, functions and term of office etc., of the members of Andhra Pradesh Dharmika Parishad shall be such, as may be prescribed.
